Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Bihar - Subsection Section 19(2) in The Bihar Maintenance of Public Order Act, 1949 (2)If any person fails to give any such information, he shall be punishable with imprisonment which may extend to two years, or with fine, or with both.
